BALU Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) The dispute in these cases is in relation to construction activities undertaken by one, Sri. Balu, the writ petitioner in W.P.(C) No.11322 of 2019. The construction is within the Munnar, Idukki District. Balu started construction based on No Objection Certificate (NOC) issued by the Revenue Department. Smt. Ida Sarojam, the writ petitioner in W.P.(C) No.16770 of 2019, challenged NOC in her writ petition.

(2.) The main complaint of Ida Sarojam is that Balu is undertaking construction without any permit issued by the local authority.

(3.) Balu admits that he has obtained the permit but the construction was beyond the permission granted by the local authority. He further submitted that he has filed an application for regularisation that is pending before the local authority.